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Union of India - Section

Section 2 in Insurance Regulatory and Development Authority of India (Non-Linked Insurance Products) Regulations, 2019

2. Objective.

- (i) To ensure that insurers follow prudent practices in designing and pricing of life insurance products and to protect the interests of the policyholders.
(ii)To ensure sound and responsive management practices for effective oversight and adequate due diligence with regard to designing and pricing of life insurance products.